SUPERINTENDING ENGINEER Vs. HARIJANA LAKSHMI KANTHAMMA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order dated 31.12.2003 of the Commissioner under workmen's Compensation Act-cum-Assistant Commissioner of Labour, Anantapur (for short, 'Commissioner') in W.C.No.10 of 2002(F).

(2.) The 2nd respondent before the Commissioner is the appellant. The respondents 1 to 4 were the applicants (claimants) and the 1st respondent before the Commissioner is the 5th respondent in this appeal.

(3.) Sri Harijana Babu Rajendra Prasad, Son of Sri Pedda Obulesu was a Village Electricity Worker at Yadiki Gram Panchayat. The 1st respondent is the wife, the 4th respondent is the mother and the respondents 2 and 3 are the daughter and son respectively of Sri Harijana Babu Rajendra Prasad. He died due to a fall from an electric pole while working on it near Ankalamma street, Yadiki village, when he was attending to repairs of LT and HT lines managed by the appellant, who is representing A.P.Transco.